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Union of India - Section

Section 12 in The Bureau of Energy Efficiency (Terms and Conditions of Service of Employees) Rules, 2017

12. Leased residential accommodation.

(1)An employee of the Bureau who does not avail the house rent allowance may opt for leased residential accommodation as per lease deed in the format as specified in Form V on the following terms and conditions, namely:-
(a)there shall be no self-lease or lease from a blood relation;
(b)the advance rent or the security deposit up to three months of the admissible agreed lease amount shall be allowed subject to adjustment against rent payable to the owner of the leased accommodation within the tenure of lease agreement;
(c)if both husband and wife are employees of the Bureau and are posted at the same station, leased accommodation shall be admissible to only one of them;
(d)if a spouse of the employee of the Bureau is a Government servant or an employee of a public sector undertaking and is posted at the same station, the benefit of leased accommodation shall be admissible to the employee of the Bureau subject to submission of a no objection certificate from the office of the spouse;
(e)the leased accommodation shall be used only by the employee and his family;
(f)the leased accommodation shall not be sub-leased or sub-let;
(g)the Bureau shall have the right to inspect the leased premises to ensure that they are being used in compliance with the rules;
(h)where inspection undertaken reveals that the leased accommodation is not being used or has not been used in compliance with these rules, the Bureau shall -
(i)terminate the lease deed forthwith ;and
(ii)initiate disciplinary proceedings against the defaulting employee.
(2)The employees of the Bureau, including those on deputation in Bureau of Energy Efficiency shall be eligible for availing the leased residential accommodation.
(3)The monthly rental ceiling for residential accommodation shall be limited to one and half times the house rent allowance as is admissible to the employee in the Central Government.
(4)The period of lease shall not be less than eleven months and no change in the terms and conditions of the lease shall be made unless the extension or continuance of lease is for a period less than eleven months.
(5)The beneficiary employee of the leased accommodation shall be allowed to retain the accommodation for the period specified against the happening of any of the following events on payment of usual normal rent by the employee or his survivor, as the case may be, provided the accommodation is required for bona fide use of the employee or for members of his family, namely:-
S. No. Details of the event Permissible period for retention of leasedaccommodation
1 Retirement Four months
2 Death of an employee or any member of his family Four months
3 Transfer Two months (Where transfer of an employee takesplace in the midst of an academic session, the competentauthority in exceptional circumstances may extend the period oftwo months upto the end of academic session, if the shifting ofthe employee is likely to affect the education of his childrenadversely).
4 Any kind of leave which qualifies for payment ofHouse Rent Allowance Full period of leave
5 Leave on medical ground Six months, inclusive of various kinds of leavewhich may be due to the employee at the time of proceeding onmedical leave.
6 Reversion of a deputationist to his parentdepartment Two months (if served in the Bureau of EnergyEfficiency for a period of not less than one year). One month (ifserved in the Bureau of Energy Efficiency for a period of lessthan one year).
(6)The competent authority may relax the terms and conditions in the lease deed in exceptional cases, wherever it is established that such terms and conditions cause undue hardship to the concerned employee.
(7)The Bureau shall decide if any doubt or dispute arises regarding the implementation of rules specified in Part V.